Shri Sukhen Das (Aged 51 Years) vs The State Of Tripura
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Tripura High Court

Shri Sukhen Das (Aged 51 Years) vs The State Of Tripura on 12 March, 2026

                         HIGH COURT OF TRIPURA
                                 AGARTALA
                I.A. No.01 of 2026 in Crl. Rev. P. No.20 of 2026
   Shri Sukhen Das (Aged 51 years),
   S/o- Late Nani Gopal Das,
   Village- Padmadhepa, Melaghar,
   PO & PS- Melaghar,
   Dist. - Sepahijala, Tripura,
   PIN-799115.
                                                ---Petitioner-Applicant(s)
                                    Versus

1. The State of Tripura
2. Chhotan Saha,
   S/o- Lt. Priyalal Saha,
   Resident of Melaghar Rajghat,
   P.O. & P.S.- Melaghar,
   Dist.- Sepahijala,
   PIN-799115.
                                                       ----Respondent(s)

For Applicant(s) : Mr. Dhrubajyoti Saha, Adv. For Respondent(s) : Mr. Raju Datta, P.P. Mr. Monoswaee Dey, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 12/03/2026

Heard Learned Counsel, Mr. D. J. Saha appearing for the

applicant.

Learned P.P., Mr. R. Datta is present for the State.

Learned Counsel, Mr. M. Dey is present for the respondent

complainant No.2.

Learned Counsel for the applicant has submitted that the

present petitioner was convicted by the Learned Chief Judicial

Magistrate, Sepahijala Judicial District, Sonamura, in case bearing

No.C.R.(N.I.) 12 of 2018 and by the said judgment Learned Trial

Court sentenced the convict to suffer S.I. for 1 (one) year and to

pay a fine of Rs.8,50,000/- (Rupees Eight Lakhs Fifty Thousand)

and challenging that judgment the petitioner accused preferred an

appeal and the Learned Sessions Judge, Sepahijala District,

Sonamura by judgment dated 12.02.2026 has dismissed the

appeal and affirmed the judgment and order of conviction and

sentence passed by Learned Chief Judicial Magistrate, Sepahijala

Judicial District, Sonamura.

Along with the revision petition this application is filed under

Section 397(1) of Cr.P.C. for suspension of conviction and

sentence dated 11.12.2023 passed by Learned Chief Judicial

Magistrate, Sepahijala Judicial District, Sonamura in case bearing

No.C.R. (N.I.) 12 of 2018.

At this stage, it is submitted by Learned Counsel for the

applicant that the subject matter of dispute has been amicably

settled by the parties outside the Court and the defaulted amount

has been paid by the applicant-accused to the respondent

complainant. But as per the judgment the applicant has to

surrender before the Learned Trial Court and if an order of stay

not granted in that case the applicant-accused would be seriously

prejudiced.

Considered.

The revision petition has already been admitted for hearing.

So till disposal of the revision petition the operation of the

judgment dated 11.12.2023 passed by Learned CJM, Sepahijala

Judicial District, Sonamura be suspended subject to execution of

bond of Rs.50,000/- (Rupees Fifty Thousand) with one surety of

like amount by the petitioner to the satisfaction of Learned CJM,

Sepahijala Judicial District, Sonamura.

A copy of this order be communicated to Learned CJM,

Sepahijala Judicial District, Sonamura for information and

compliance.

Also a copy of this order be supplied to Learned Counsel for

the applicant-accused for information and compliance.

With this observation, this I.A. stands disposed of.

                                                                 JUDGE




Amrita


AMRITA      Digitally signed by
            AMRITA DEB

DEB         Date: 2026.03.12
            18:07:23 +05'30'